SANJAY SUDHAKAR BHOSALE Vs. KHRISTINA SANJAY BHOSALE

JUDGEMENT

(1.) By this revision petition, petitioner seeks immunity from liability to pay maintenance allowance as per Judgment rendered in Criminal Revision Petition No.60 of 2000, by learned Additional Sessions Judge, Shrirampur, to respondent. He challenges the said Judgment reversing order of dismissal of the respondent s application for maintenance passed by learned Judicial Magistrate (First Class), Shrirampur.

(2.) It would be useful to first note the admitted facts. The spouses belong to Christian community. Their marriage was performed on 14.5.1998 in accordance with tenets of Christian religion. The petitioner is employed as Wardboy in Yerwada Mental Hospital, at Pune. He resides in one of the Government quarters, out of nine such quarters, which are in one row, situated at back side of the mental hospital. He was a divorcee when he performed marriage with the respondent. She went to reside with him after the marriage. His parents and two brothers reside with him in the same residential quarter. The marriage was shortlived. The spouses are incompatible.

(3.) The respondent (wife) filed application under Section 125 of the Cr.P.C. for separate maintenance allowance. She asserted that for about six months, she was somehow treated alright in the matrimonial home. Thereafter, the husband started mental and physical harassment to her at instigation of his parents and brothers. Her in-laws used to express dissatisfaction regarding gifts given in the marriage. They used to abuse her. The husband (petitioner) used to beat her in drunken condition.